144. Registrar may condone delay on regular stamped application [or application accompanying e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] or refer to Court for orders.
- Where no action has been taken by the _ party or the advocate within the time specified in Rule 143 the matter shall forthwith be placed before the Registrar for orders. The Registrar, may grant time for making an application for excuse of delay or extension of time. Where such an application is made within the time specified in Rule 145 or within the further time granted by the Registrar under this Rule, the Registrar may on such application grant further time or excuse delay not exceeding 30 days in an expedited matter and 45 days in a non-expedited matter. If no such application is made or if made is rejected, the Registrar shall direct that the matter be placed before the, Court for dismissal for default, or other appropriate orders consequential on the default, provided that if the delay is in regard to removal of office objection under Chapter V of these rules in matters which are not registered, the Registrar shall pass an order refusing registration of such matter under Rule 8 of Chapter II of these Rules.
